Section 77 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
77. Punishment of certain offences.
- Who ever -(a)Contravenes any of the provision of this Act mentioned in the first column of the third schedule;(b)Fails to comply with any order or direction lawfully given to him or any requisition lawfully made upon him under any of the said provisions, shall be punishable;(1)In the case of first offence with fine which may extent to the amount specified in that behalf in the third column of the said schedule or simple imprisonment for a term which may extend to one month or with both and in case of second or subsequent offence with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees or with simple imprisonment for a term which shall not be less than one month but which may extent to six months or with both;(2)In the case of continuing contravention of failure with a daily fine which may extent to the amount specified in the fourth column of the said schedule for every day during which such contravention of failure continues after conviction for the first such contravention or failure.
